SECRETARY Vs. DIRECTOR OF SCHOOL EDUCATION AND OTHERS

JUDGEMENT

(1.) The prayer sought for in the respective writ petitions are as follows:Prayer in W.P.(MD)No. 6844 of 2018:

(2.) Heard Mr.K.Ragatheesh Kumar, learned Counsel appearing for the petitioner and Mr.D.Muruganantham, learned Additional Government Pleader appearing for the respondents.

(3.) All the seven writ petitions are filed by the very same petitioner ie.,The Secretary, MSP Solai Nadar Memorial Secondary School, No. 54/8, G.T.N. Salai, Dindigul District - 624 005. The said school has given appointment to non-teaching staff, 7 in numbers and in respect of each of the cases, the proposals sent by the petitioner school had been rejected by order dated 05.03.2018, where the third respondent has given a reason that, the school, without getting prior approval from the second respondent, Chief Educational Officer, had filled up the posts and therefore, the said proposals cannot be considered. Accordingly, the proposals were rejected/returned.